Section 34 in A.P. State Human Rights Commission (Procedure) Regulations, 2013
34. Minutes of the meeting.
(a)Minutes of the meeting of the Commission shall be recorded by the Secretary or by any other officer authorized by the Chairperson. Such minutes shall be submitted to the Chairperson for approval and after approval it shall be circulated to all the members of the Commission.(b)The conclusions of the Commission in every matter undertaken by it and also dissenting opinions shall form part of the record.(c)Unless specifically authorized, no action shall be taken by the Secretariat of the Commission on the minutes of the meetings until the same are confirmed by the Chairperson.
